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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(2)If the principal employer, on being required by the registration officer to amend his application for registration, omits or fails to do so, the registering officers shall reject the application for registration.